Harvendra And Others vs State Of U.P. And Others
2012 Latest Caselaw 4715 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3476 of 2011
 

 
Petitioner :- Harvendra And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Romeshwari Prasad
 
Respondent Counsel :- Govt. Advocate,Praveen Kumar
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Heard learned counsel for the petitioner and learned Additional Government Advocate for the State-respondents.

Petitioner seeks quashing of the First Information Report dated 02.02.2011 in Case Crime No. 45 of 2011 under Sections 498-A, 323, 307, 506 I.P.C. and ¾ D.P. Act, Police Station Kandhala, District Muzaffar Nagar.

Under order of the Court dated 22.02.2011, the dispute was referred for mediation being matrimonial in nature.

Report of the mediation centre dated 15.05.2011 is on record. It has been reported that the mediation has been completed but no agreement has been arrived at.

Counsel for the petitioners however submits that a settlement has been arrived at outside the Court whereunder the petitioners have paid Rs.3 lakhs.

Since the parties are stated to have arrived at a settlement outside the Court, it is provided that the settlement so arrived may be brought to the notice of the Investigating Officer as well as the Magistrate concerned, if so required, both the authorities shall take appropriate action in accordance with laws in light of the settlement so arrived at.

Writ petition is disposed of subject of the observations made herein above.

Dated :03.10.2012

VR/3476/11